NAJEEB Vs. GURUVAYOOR MUNICIPALITY

JUDGEMENT

(1.) The petitioner and his brothers by name Nishad and Nahas are stated to be the owners in possession of 14.57 Ares of property in Re.Survey No.46/1B of Thaikkad Village, by virute of Ext.P1 document No.851/2012 dated 18.04.2012 of Sub Registrar Office, Kottappadi and Ext.P2 tax receipt dated 21.08.2018. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 2nd respondent Local Level Monitoring Committee to consider Ext.P7 application dated 20.08.2018 and pass orders on the same in accordance with law, expeditiously, within a time frame to be fixed by this Court.

(2.) Going by the averments in the writ petition, the petitioner's property is classified as 'paddy land/nanja' in the revenue records. In the data-bank, it is classified as 'land converted 10 years back'. The petitioner moved Ext.P7 application dated 20.08.2018 before the 2 nd respondent Local Level Monitoring Committee, for correction of data-bank, invoking the provisions under sub-rule (6) of Rule 4 of the Kerala Conservation of Paddy Land and Wetland Rules, 2008.

(3.) Heard the learned counsel for the petitioner and the learned Standing Counsel appearing for the 1 st respondent and also the learned Senior Government Pleader appearing for respondents 2 and 3.